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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(9) in The Chit Funds (Madhya Pradesh) Rules, 1984

(9)The judgement creditor shall be required to pay expenses incidental to sale including the cost of maintenance, livestock, if any, according to such sale as may be fixed by the Registrar, from time to time.